(1)If any member of a panchayat,-(a)who is elected, as such, was subject to any of the disqualifications, mentioned in [sub-section (1) of Section 30] [Substituted 'section 30' by Gujarat Act No. 19 of 2017, dated 12.4.2017.] at the time of his election,(b)during the term for which he has been elected, incurs any disqualifications, mentioned in [sub-section (1) of Section 30] [Substituted 'section 30' by Gujarat Act No. 19 of 2017, dated 12.4.2017.].he shall be disabled from constituting to be a member, and his office shall become vacant.(2)In every case, the question whether a vacancy has arisen, shall be decided by the competent authority. The competent authority may give its decision either on an application made to it by any person, or on its own motion, Until the competent authority decides that the vacancy has arisen, the member shall not be disabled under sub-section (1) from continuing to be a member. Any person aggrieved by the decision of the competent authority may, within a period of fifteen days from the date of such decision, appeal to the State Government and the orders passed by the State Government in such appeal shall be final;Provided that no order shall be passed this sub-section by the competent authority against any member without giving him a reasonable opportunity of being heard.
